KUMARI MITRABINDA ACHARYA Vs. UTKAL UNIVERSITY & ANOTHER

JUDGEMENT

(1.) The petitioner by filing this application under Article 226 of the Constitution seeks issuance of a writ of mandamus directing the opposite parties, the Utkal University and its Controller of Examination for declaring the correct result of the petitioner after rechecking and/or revaluating the Mathematics-III paper of +3 Final Degree (Science) Examination, 1995.

(2.) Petitioner's case is that she had appeared in the Final Degree +3 (Science) Examination held by the Utkal University in the year 1995. However, on getting the result, in Mathematics-III paper she found to have been awarded with 39 marks as against 100 marks, whereas her expectation was to secure 90%. She applied for rechecking/readdition. On this application, the awarded marks being changed, 45 marks was awarded. This was so informed vide Annexure-2.

(3.) The opposite parties in the counter has stated that on receipt of application from the petitioner, said answer paper of the petitioner had been placed before the Board of Conducting Examiners for evaluation as per section 207(II) of the Statute of the University. On such evaluation, it is further stated that the mark having revised stood at 45 which had been so intimated to the petitioner. The details of the process of readdtion/rechecking of marks with its phases have been stated in para 5 of the counter. The delay in the process however is stated to be on account of non-availability of members. It is further stated immediately after the Board of Examiners finalized the matter on 10.09.1996, on that very day the revised mark has been intimated to the petitioner.